Kundan Kumar vs The State Of Bihar
2023 Latest Caselaw 3846 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.11477 of 2023
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1. Kundan Kumar Son of Late Mithilesh Singh Resident of village Repura P.S.-

Sitamarhi District - Nawada.

2. Lal Keshwar Singh Son of Late Ganauri Singh, Resident of village Repura P.S.- Sitamarhi District - Nawada.

3. Pankaj Kumar, son of Umesh Prasad, Resident of village Repura P.S.-

Sitamarhi District - Nawada.

4. Dharmendra Kumar, Son of Shiv Kumar, Resident of village Repura P.S.-

Sitamarhi District - Nawada.

5. Ram Suresh Sharma, son of Late Ganauri Singh, Resident of village Repura P.S.- Sitamarhi District - Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Department of Revenue and Land Reforms Govt. of Bihar.

2. The Commissioner Magadh Division, Gaya.

3. The District Magistrate, Nawada.

4. The Sub-divisional Officer Rajauli Nawada.

5. The Anchal Adhikari Miskour, Nawada.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Nand Kishore Prasad Sinha, Advocate For the Respondent/s : Mr.Manish Kumar (GP-4) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 18-08-2023

1. The Public Interest Litigation is filed to

remove an encroachment from the Water Channel situated over

Khata No. 316, Plot Nos. 2205 and 2208 recorded as

Sarvshadaran Paiyan which is connected with Telaiya river from

which water flows for the purpose of irrigation of the lands of Patna High Court CWJC No.11477 of 2023 dt.18-08-2023

the petitioner and other adjacent farmers.

2. It is stated that the said Water Channel has

been encroached by named persons, none of whom are

impleaded in the writ petition. It is the specific averment of the

petitioner that the named persons have constructed house and

cattle sheds thus blocking irrigation facilities to more than

hundred acres of land. The petitioner also claims that he is a

farmer who has been affected by such encroachment.

3. As noticed by us, the encroachers have not

been impleaded as party respondent. We were not inclined to

entertain the writ petition in which circumstance the petitioner

sought for a direction for consideration of representation filed as

Annexures- 1 and Annexure-2 series, the first in 2021 and the

next in 2023. In fact, the remedy for the petitioner is before the

Civil Court if irrigation is obstructed by the encroachment.

Again, the petitioner could proceed under the Bihar Public Land

Encroachment Act, 1956.

4. Leaving open the liberty to the petitioner to

avail such remedies, we close the writ petition, without

prejudice to the petitioner's contention in such alternate

remedies. We decline to exercise the jurisdiction under Article

226 of the Constitution of India, especially finding efficacious Patna High Court CWJC No.11477 of 2023 dt.18-08-2023

alternate remedies being available; where the affected parties

will have to be impleaded and evidence led to establish the

rights for irrigation and negative the claims if any raised by the

encroachers.

(K. Vinod Chandran, CJ)

(Partha Sarthy, J) P.K.P./-

AFR/NAFR
CAV DATE
Uploading Date          21.08.2023
Transmission Date